MAHMOOD ASAD MADANI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to quash the FIR dated 12.06.2014 being No. RC-08 (A), 2014/CBI/AC- III/New Delhi and subsequent proceedings emanating out of the said FIR pending for trial for the offences punishable under section 120-B read with 420/467/468/471 IPC and section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act.

(2.) In the present case, FIR was registered on 12.06.2014 and on the same day, CBI registered separate FIRs in identical cases of ex-Rajya Sabha members namely Mr.Brajesh Pathak and Mrs.Renu Bala Pradhan. But this court vide order dated 11.04.2017 quash the proceedings against Mr.Brajesh Pathak in Crl.M.C. 1127/2015 and subsequent proceedings thereto. The said order has attained finality. However, in the case of Mrs.Renu Bala Pradhan, this Court in Crl.M.C. 2251/2017 vide order dated 18.07.2017 directed the Trial Court not to pass the order on charge. Till then, interim order in the said case is continued.

(3.) Learned counsel appearing on behalf of the petitioner submits that as per the declared guidelines of the respondent available on their website, www.cbi.nic clearly states that "CBI does not entertain anonymous/ pseudonymous complaints."